Section 49(3) in Bihar Minor Mineral Concession Rules, 1972
(3)If any person as mentioned in (1) fails to maintain a register in Form 'G' or [obtain Form 'L' or"] [Substituted by S.O. 29 dated 24.3.2001.] issue a challan in Form 'F', shall be punishable with a simple imprisonment which may extend to one year or with fine which may extend upto Rs. 1000/- (One thousand) or with both.][Chapter VII] [Inserted by S.O. 1063 dated 16.10.1989.]
